Income Tax Appellate Tribunal - Chennai
Cpf (India) Pvt. Ltd.(Formerly As ... vs Dcit (Osd), Corporate Range - 1,, ... on 7 July, 2021
आयकर अपीलीय अिधकरण, 'डी' यायपीठ, चे ई IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH, CHENNAI ी महावीर संह, उपा य एवं ी जी. मंजुनाथ, लेखा सद य के सम BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER Sl. Appeal No. Asst year Appellant Respondent No. 1 ITA No. 2009-10 Late Shri Muthu George The Income Tax Officer, 2591/Chny/2018 Devaram Non-Corporate Ward - 7(2) Rep by Shri D. Rajan Dev, Chennai - 34. No.338, 19th Street, A.L. Colony, Anna Nagar West, Chennai - 600 101.
PAN: AGEPG 3121E AR: Shri Arjun Raj, CA for DR: Ms. R. Anita, JCIT Shri S. Sridhar, Advocate 2 ITA No. 2012-13 M/s. CPF (India) Private The DCIT (OSD), 1901/Chny/2019 Limited, Corporate Range 1, (formerly known as Charoen Chennai. Pokphand (India) Pvt Ltd) No.40, 2nd Street, 1st Floor, F-2, Sparton Nagar, Mugappair East, Chennai - 600 037.
PAN: AAACC 4209Q AR: Shri T. Banusekar, CA DR: Ms. R. Anita, JCIT 3& ITA Nos.636 & 2002-03 M/s. Automotive Ancillary The DCIT, 4 637/Chny/2018 & Services (P) Ltd., Corporate Circle - 1(1), 2003-04 (Now known as Sodecia Chennai.
India P Ltd), Tapal Medu, NH-45, GST Road, Pukkathurai, Maduranthagam Taluk, Kancheepuram - 603 308.
PAN: AAACA 7391P AR:Shri Arjun Raj, CA for DR: Ms. R. Anita, JCIT Shri S. Sridhar, Advocate सन ु वाई क तार ख/Date of Hearing : 07.07.2021 घोषणा क तार ख/Date of Pronouncement : 07.07.2021 2 I.T.A. Nos.2591, 636 & 637/Chny/2018, 1901/Chny/2019 (VSVS) आदे श /O R D E R Per BENCH:
These appeals filed by different assessees are directed against orders of learned Commissioner of Income Tax (Appeals), Chennai even dated 31.07.2018 / 05.03.2019 / 29.12.2017 for respective assessment years.
2. We have heard the counsels for the assessees and the ld. DR and also perused the materials available on record. At the time of hearing, learned counsels for the assessees have filed a letter along with Form No.3 issued by the Department under 'Vivad se Vishwas Scheme, 2020' and submitted that the assessees have availed the VSVS scheme to settle their pending disputes. The ld.counsels for the assessees further submitted that the Department has accepted applications filed by the assessees and issued Form 3 quantifying amount of taxes payable under VSVS scheme. Therefore, the ld.counsels for the assessees submitted that the assessees may be permitted to withdraw the appeals. The ld.DR on the other hand has no objection for withdrawing appeals filed by the assessees. Therefore, considering the fact that the assessees have filed application for withdrawal of appeals and have also filed Form 3 issued by the Department, we dismiss the appeals filed by the assessees as withdrawn. However, a liberty is 3 I.T.A. Nos.2591, 636 & 637/Chny/2018, 1901/Chny/2019 (VSVS) given to the assessees to restore the appeals, in case the application filed by the assessees before the Designated Authority, is rejected for any reason.
3. In the result, all the appeals filed by the assessees are dismissed as withdrawn.
Order pronounced in the open court on 7th July, 2021 at Chennai.
Sd/- Sd/-
(महावीर सह ) (जी. मंजुनाथ)
(MAHAVIR SINGH) (G. MANJUNATHA)
उपा य /VICE PRESIDENT लेखा सद य /ACCOUNTANT MEMBER
चे ई/Chennai,
दनांक/Dated, the 7th July, 2021
RSR
1. अपीलाथ /Appellant 2. यथ /Respondent 3. आयकर आयु (अपील)/CIT(A)
4. आयकर आयु /CIT 5. िवभागीय ितिनिध/DR 6. गाड फाईल/GF.